Harpreet Mehta vs Anurag Mehta
2023 Latest Caselaw 1268 Del

                                           Neutral Citation Number : 2023:DHC:3397-DB

                          $~2 & 3
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                                 Judgment delivered on: 15.05.2023
                          +        MAT.APP.(F.C.) 128/2022 & CM APPL. 38202/2022
                                   HARPREET MEHTA                         ..... Appellant
                                                   versus
                                   ANURAG MEHTA                                                 ..... Respondent

                          +        MAT.APP.(F.C.) 9/2023 & CM APPL. 1463/2023 & CM
                                   APPL. 1464/2023
                                   ANURAG MEHTA                            ..... Appellant
                                                                versus
                                   HARPREET MEHTA                                               ..... Respondent
                          Advocates who appeared in this case:

                          For the Appellant:                    Mr. Amarjeet Sahni and Ms. Snigdha Singhi,
                                                                Advocates (MAT.APP.(F.C.) 128/2022)
                                                                Mr. Kamal Sethi and Ms.Nidhi Bhatia, Advocates
                                                                (MAT.APP.(F.C.) 9/2023)

                          For the Respondent:                   Mr. Kamal Sethi and Ms.Nidhi Bhatia, Advocates
                                                                (MAT.APP.(F.C.) 128/2022)
                                                                Mr. Amarjeet Sahni and Ms. Snigdha Singhi, Advocates
                                                                (MAT.APP.(F.C.) 9/2023)
                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN
                                                      JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. After some arguments, the parties pray that the appeals be disposed of without prejudice to their rights and contentions in the main petition pending before the family court for divorce as well as the consideration of the claim of permanent alimony by the appellant

Signature Not Verified Digitally Signed

Signing Date:17.05.2023 10:37:42 Neutral Citation Number : 2023:DHC:3397-DB

by directing that in the interim, the respondent-husband shall pay the maintenance amount of Rs. 20,000/- per month with effect from the date of filing of the application under Section 24 of the Hindu Marriage Act, 1955.

2. Accordingly, the appeals are disposed of and the respondent- husband shall pay a sum of Rs. 20,000/- with effect from the date of the filing of the application under Section 24 of the HMA, 1955. The monthly maintenance of Rs. 20,000/- shall be paid on or before 7th day of the English Calendar month. With regard to the arrears, respondent-husband who is present in person undertakes that he shall clear the entire arrears in four equal monthly instalments commencing from 01.08.2023. The undertaking is accepted.

4. It is clarified that this would be without prejudice to the rights and contentions of the parties and the family court would be at liberty to decide the maintenance without being influenced by the above arrangement. Family court is also directed to expedite the adjudication of the main petition.

5. The appeals are disposed of in the above terms.

SANJEEV SACHDEVA, J

MANOJ JAIN, J MAY 15, 2023 'rs'

Signature Not Verified Digitally Signed

Signing Date:17.05.2023 10:37:42